SUNAYANA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD the parties and with their consent, this application is being disposed of at the stage of admission itself.

(2.) THE present writ application has been filed by the petitioner for issuance of an appropriate writ and/or direction to the respondents, that is the respondent -State and its authorities and the Magadh University, to treat the mark -sheet and the certificates issued by the Magadh University for the B. Ed. Examination successfully undertaken by the petitioner from Sidharth Mahila Shikshak Prashikshan Mahavidyalaya under the Magadh University as valid for all purposes.

(3.) IN that view of the matter, this writ application is allowed with a direction that the mark -sheet and the certificates granted by Magadh University in respect of petitioner 'sB. Ed. course in respect of session 1988 -89 would be deemed to be valid and effective for all purposes and intent and cannot be ignored or held to be invalid on any count.